Raziya Abdulla vs 1. State Of Kerala
2023 Latest Caselaw 5251 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                    WP(C) NO. 14254 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 25172/2022 OF HIGH COURT OF
                                KERALA
PETITIONER/S:

            RAZIYA ABDULLA , AGED 56 YEARS
            W/O ABDULLA, RAZIYA MANZIL, THOTTAKATTUKARA ,
            SEMINARIPADI P.O, ALUVA., PIN - 683102
            BY ADVS.
            SALIM V.S.
            A.M.FOUSI


RESPONDENT/S:

    1       1. STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
            REVENUE, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM ., PIN - 695001
    2       REVENUE DIVISIONAL OFFICER
            FORT KOCHI., PIN - 682001
OTHER PRESENT:

            GP RAJEEV JYOTHISH GEORGE


     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   20.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 14254 of 2023


                                  VIJU ABRAHAM, J.
                             ======================================================

                              W.P.(C) No. 14254 of 2023
                         =============================================================

                     Dated this the 20th day of April, 2023

                                          JUDGMENT

The petitioner has approached this Court seeking a direction

to the 2nd respondent to consider and pass orders on Ext.P4

application in Form-6. The petitioner submits that the property

has already been removed from the data bank as per Ext.P3 order.

2. Heard the learned Government Pleader.

3. After hearing both sides, I am inclined to dispose of

this writ petition with a direction to the 2nd respondent to consider

and pass orders in Ext.P4 application in Form-6 within a period

of three months from the date of receipt of a copy of this

judgment.

With the above said direction, this writ petition is disposed

of. sd/-

VIJU ABRAHAM JUDGE das

W.P.(C). No. 14254 of 2023

APPENDIX OF WP(C) 14254/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 16.11.2017 IN WP(C) NO. 36947 OF 2017 OF THE HONOURABLE HIGH COURT OF KERALA. Exhibit-P2 TRUE COPY OF THE COMMUNICATION RECEIVED FROM THE AGRICULTURAL OFFICER, KRISHI BHAVAN, ALANGAD AS THE CONVENER OF THE LLMC.

Exhibit-P3 THE TRUE COPY OF THE NOTIFICATION PUBLISHED IN KERALA GAZETTE DATED 16.01.2023.

Exhibit-P4 TRUE COPY OF THE APPLICATION DATED 29.04.2019 IN FORM 6 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT, REVENUE DIVISIONAL OFFICER, FORT KOCHI .